17. Duration of, and election to the Panchayati Raj Institutions.
- [(1) Every Panchayati Raj Institution, unless sooner dissolved under this Act, shall continue for five years from the date of the first meeting of the respective institution and no longer.][Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with immediate effect.][Explanation. - The meeting held for the election of Chairperson of a Zila Parishad or Panchayat Samiti or, as the case may be, of Up-Sarpanch of a Panchayat shall be deemed to be the first meeting of the respective Panchayati Raj Institution.][Added, by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with immediate effect.](2)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the Panchayati Raj Institutions shall be vested in the State Election CommiSsion.(3)The election to constitute a Panchayati Raj Institution shall be completed -(a)before the expiration of its duration specified in sub-Section (1); and(b)in the case of dissolution, before the expiration of a period of six months from the date its dissolution:Provided that where the remainder of the period for which the dissolved Panchayati Raj Institution would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the Panchayati Raj Institution for such period.(4)A Panchayati Raj Institution constituted upon its dissolution before the expiration of its duration, shall continue only for the reminder of the period for which it would have continued under sub-Section (1) had it not been so dissolved.(5)The State Government may, from time to time, make provisions by rules with respect to all matters relating to or in connection with the election to the Panchayati Raj Institutions including those in relation to the preparation of electoral rolls, the delimitation of wards or constituencies and all other matters necessary for securing the due constitution of such institutions.
